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State of Rajasthan - Section

Section 25 in The Nathdwara Temple Act, 1959

25. Administration report.

(1)The Board shall annually prepare and submit to the State Government a report on the administration of the affairs of the temple and its endowments within six months of the close of each year.
(2)Such report, together with the accounts of the temple and the report of the auditor thereon, shall be published in the official Gazette.